S NEDUNCHEZHIAN REP BY HIS POWER OF ATTORNEY MALA NEDUNCHEZHIAN Vs. KUMARAN FOUNDATION REP BY ITS PARTNER MR P T NATHAN SON OF LATE PARAMANAYAGAM

JUDGEMENT

(1.) O.A. No. 614 of 2006 is an application for an order of interim injunction restraining all the respondents, their men, agents, servants, representatives, assigns, successors in title or any one claiming through them from alienating, encumbering, leasing or dealing in any manner with the apartments constructed at the schedule mentioned premises pending disposal of the suit.

(2.) O.A. No. 615/2006 is an application for an order of interim injunction restraining the 1st Respondent, its men, agents, servants, representatives, assigns or successors in title from carrying on any further construction or allied activities such as painting, plastering, wiring etc. at the schedule mentioned property or handing over possession of the apartments at the schedule mentioned property to respondents 2 to 7, their agents, successors, servants, men or assigns or any other 3rd party pending disposal of the suit.

(3.) The plaintiff in C.S.No. 565/2006 is the applicant in both the applications.